Section 60 in West Bengal Estates Acquisition Act, 1953
60. When this Chapter is to come into force.
The provisions of this Chapter shall come into force [This Chapter was brought into force in all areas of the territories transferred from the State of Bihar to the State of West Bengal under the Bihar and West Bengal (Transfer of Territories) Act. 1956 (Act 40 of 1956) with effect from 1.3.1964. vide Notification No. 2672L. Ref., dated 17.2.1964, published in the Calcutta Gazette, Extraordinary, dated the 17th February, 1964. Part I, page 407.] on such date and in such area of the transferred territories as the State Government may, by notification in the Official Gazette, appoint, and for this purpose different dates may be appointed for different areas.Explanation.In this Chapter 'transferred territories' means the territories transferred from the State of Bihar to the State of West Bengal by section 3 of the Bihar and West Bengal (Transfer of Territories) Act, 1956 (40 of 1956).
